AMARJEET KUMAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A S Choudhury, learned senior counsel for the petitioner and Mr. Musahary, learned Govt. Advocate.

(2.) THE petitioner before us Sri Amarjeet Kumar had participated in the selection test for admission into the MBBS course in the various medical colleges of Assam for the year 2002 - 2003. The name of the petitioner as claimed by him appeared at SI. No. 145 of the select list but the result was withheld and after enquiry the candidature of the petitioner was cancelled on the ground that he is not a permanent resident of Assam, as required.

(3.) THE respondents have filed an affidavit -in -opposition wherein the broad facts as alleged above are not in dispute. It is submitted that as some doubts arose regarding the PRC, the Deputy Commissioner was directed to hold fresh enquiry/verification and thereafter report was received from the Deputy Commissioner, Bongaigaon Stating inter alia that neither the petitioner nor his father are permanent residents of the district of Bongaigaon and they are residents of Bihar only although petitioner's uncle is a permanent resident of the district of Bongaigaon. In view of the above the selection was cancelled and hence the present writ petition.